Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(e) in Foreign Exchange Management (Acquisition and Transfer of Immovable Property in India) Regulations, 2018 (e)transfer any immovable property other than agricultural land/farm house/plantation property to an NRI or an OCI.
